- (1.) The Dalmia Dadri Cement Limited came to be closed on March 18, 1980 when the services of its employees including respondent no. 2 Bhim Sain Prabhakar were terminated. However, services of 95 employees were retained. Thereafter, under the Dalmia Dadri cement Ltd. (Acquisition and Transfer of undertaking) Act, 1981 the undertaking of the dalmia Dadri Cement Limited stood vested in the Government of India and its management was handed over to Cement Corporation of india who is the appellant before us.
(2.) Respondent No. 2 was appointed afresh with effect from December 31, 1981 pursuant to the letter of appointment dated December 18, 1981, offering him fitment in Grade IV in the year 1985-86 and that arrears would be paid only from January 1, 1984. Thereafter, respondent No. 2 filed an application under section 33-C (2) of the Industrial Disputes Act, 1947 claiming that he is entitled to be fitted in grade V with effect from January 1, 1982 with three service weightage increments placing reliance upon the award made on July 18, 1983 by the Arbitrators in the industrial dispute between the Workmen in the Cement Industry represented by the Indian National Cement and Allied Workers Federation, Bombay and the employers in the Cement Industry represented by the Cement Manufacturers Association.
(3.) The appellant management contested that respondent No. 2 is not entitled to be fitted in Grade v or for promotion to any higher post as he had been appointed only as a clerk in terms of the appointment letter dated December 18, 1981 and he cannot claim any up-gradation fitment in a higher grade. The Labour Court took note of the award dated July 18, 1983 and found that respondent No. 2 had been placed in Grade II with effect from July 6, 1983 and subsequently vide order dated november 25, 1985 he was placed in Grade IV with effect from January 1, 1984. Ultimately, the labour Court found that the respondent No. 2 is entitled to be fitted in Grade V with effect from january 1, 1982 when the award of 1983 was implemented and ordered to the effect that the respondent No. 2 is entitled to be fitted in Grade V: from January 1, 1982 with three service weightage increments in Grade V and in Grade VI with effect from January 1, 1986.;